Section 46 in Ramchandra Chandravansi University Act, 2018
46. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, take steps not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.Provided that no notification order under sub section (1) shall be made after the expiration of a period of three years from the commencement of this Act.(2)Every order made under this section shall, as soon as may be after it is made, be laid before the State Legislature.
